JANAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 131 dated 21.8.2012, under Section 354 of the Indian Penal Code ('IPC' for short), registered at Police Station Samana, District Patiala (Annexure P-1) and all the subsequent proceedings arising therefrom in view of compromise dated 24.8.2012 (Annexure P-2) arrived at between the parties.

(2.) LEARNED counsel for the petitioner has submitted that now with the intervention of relatives and friends, parties have arrived at a compromise. After investigation of the case, police has also submitted the cancellation report but the same was not accepted by the Court.

(3.) AS per the Full Bench judgment of this Court in Kulwinder Singh and others vs. State of Punjab, 2007(3) RCR (Criminal) 1052, High Court has power under Section 482 Cr.P.C. to allow the compounding of non-compoundable offence and quash the prosecution where the High Court felt that the same was required to prevent the abuse of the process of any Court or to otherwise secure the ends of justice. This power of quashing is not confined to matrimonial disputes alone.